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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(2)(d) in The M.P. Motoryan Karadhan Adhiniyam, 1991

(d)In respect of goods carriage of other State plying in the State of Madhya Pradesh under temporary permit for a period not exceeding one month the rate of tax shall be 1/3 of the tax payable for a quarter as specified in sub-clause (a) of clause V.